Section 57 in The Gujarat Secondary and Higher Secondary Education Act, 1972
57. Repeals and Savings.
(1)With effect on and from the date on which the Board is constituted under Section 3 for the first time (hereinafter referred to as "the said date") the Bombay Secondary School Certificate Examination Act, 1948 shall stand repealed and the Gujarat Secondary School Certificate Examination Board constituted thereunder, (hereinafter in this section referred to as "the dissolved Board") shall stand dissolved and all members thereof shall vacate office.(2)Notwithstanding the repeal of the said Act,-(a)all property, movable and immovable, all rights and interests of whatever kind, and all powers and privileges of the dissolved Board shall on the said date stand transferred to the Board and shall without further assurance vest in the Board, and shall thereafter be applied to the objects and purposes for which the Board is constituted;(b)all benefactions accepted or received by the dissolved Board shall be deemed to have been accepted or received by the Board under this Act and all conditions on which such benefactions were accepted or received shall be deemed to be valid under this Act, notwithstanding that such conditions are inconsistent with the provisions of this Act;(c)any will, deed or other document made before the said date which contains and bequest, gift, terms or trust in favour of the dissolved Board shall on and from the said date, be construed as if the Board is named therein instead of the dissolved Board;(d)all institutions recognised and admitted to the privileges of the dissolved Board immediately before the said date shall be deemed to be recognised and admitted to the privileges of the Board established under this Act, save in so far as such recognition or privileges may be withdrawn, restricted or modified by or under the provisions of this Act;(e)all debts, liabilities and obligations incurred before the said date arid lawfully subsisting against the dissolved Board shall be discharged and satisfied by the Board;(f)all references in any enactment or other instruments issued under any enactment to the dissolved Board shall be construed as references to the Board;(g)all officers and servants of the State Government serving under the dissolved Board immediately before the said date may from the said date be taken over and employed by the Board for the purposes of this Act and they shall subject to such general or special orders as may be made by the State Government regarding their absorption and seniority continue to hold office on the same conditions of service as the changed circumstances may permit until such conditions are duly altered under this Act :Provided that, the conditions of service applicable immediately before the said date to any such officer or servant shall not be varied to his advantage except with the previous approval of the State Government.
